Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Odisha - Subsection Section 15(c) in The Special Accommodation Rules, 1959 (c)any previous allotment of residence made to him under these rules shall be deemed to be cancelled with effect from the said date and he shall vacate the residence forthwith ; and
